ORIENTAL INSURANCE CO. LTD. Vs. MITHILESH

JUDGEMENT

(1.) Heard Sri Amresh Sinha, learned counsel for the appellant and Sri S.D. Ojha for respondent nos. 1 to 4 and perused the record.

(2.) The appellant Oriental Insurance Co. Ltd through its Deputy Manager, T.P. Hub, 160A, M.G. Marg, Civil Lines, Allahabad has challenged the award dated 24.12.2012 passed by M.A.C.T./Addl. District Judge, Court No.1, Chitrakoot in M.A.C.T. Case No. 91/70/2010., Smt. Mithilesh and others vs. Raj Kumar and others.

(3.) Claimants-respondents preferred M.A.C.P. No. 91/70/2010 claiming compensation from the appellant. The claim was contested and an application under section 170 of Motor Vehicle Act was filed on behalf of the appellant insurance company which was allowed by the Tribunal vide order dated 23.07.2011. On appreciation of the evidence on record and the arguments advanced by the learned counsel for the parties, the Tribunal has allowed the claim application by the impugned award holding the appellant's liability to pay a sum of Rs. 7,45,108/- as compensation within 30 days of the date of the award along with 7% interest to the claimants.